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State of Rajasthan - Section

Section 15 in The Rajasthan Land Tax Act, 1985

15. Revision.

- The Board of Revenue may, on an application being filed before it within 30 days of the date of order made by the Appellate Authority or of its own motion, call for the records of any proceedings under this Act and revise any order of the Appellate Authority or make such orders as it may think fit.